A.Natarajan Servai vs P.R.K.N. Kannappa Chettiar
2022 Latest Caselaw 9516 Mad

                                                                                 S.A.No.1418 of 1997

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 07.06.2022

                                                     CORAM :

                                  THE HONOURABLE Mrs. JUSTICE R. HEMALATHA

                                                S.A.No. 1418 of 1997


                     1.A.Natarajan Servai
                     2.A.Vairavan Servai                        ... Appellants / Defendants


                                                          Vs.


                     1.P.R.K.N. Kannappa Chettiar
                     2.K.N.Kannap Chettiar
                     3.K.M.Deivanai Achi
                     4.M.Unnamalai Achi
                     5.S.P.Sivagami Achi
                     6.M.Visalakshi Achi
                     7.A.R.Seethalakshmi Achi
                     8.Minor.Ar. Kannan
                     9.Minor.AR. Palaniappan
                     minors rep. by mother and guardian
                     7th respondent
                     10.K.N.Annamalai
                     11.K.N.Palaniappan                         .. Respondents


                     Prayer :      Second Appeal is filed under Section 100 CPC against the

                     Judgment and Decree, dated 03.07.1997 made in A.S.No.75 of 1992 on the

                     file of the Subordinate Judge, Devakottai modifying the Judgment and

                     decree, dated 21.02.1992 in O.S.No.12 of 1988 on the file of the District

                     Munsif, Devakottai.
https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.1418 of 1997

                                  For appellant            : No appearance

                                  For respondent Nos.1 to 6 : Mr.S.Manikandan
                                  For respondent Nos.7 to 11 : Dismissed


                                                      JUDGMENT

No representation for the appellants. It is represented by the

learned counsel for the respondents 1 to 6 that the first appellant died 1 ½

years back and the second appellant died 5 years back and the respondents

1,3 and 10 are also dead.

2. Recording the said submissions, the Second Appeal is

dismissed as abated. No costs.

07.06.2022

Index : Yes/No Internet :Yes/No trp

To

1. The Subordinate Judge, Devakottai.

2. The District Munsif, Devakottai.

https://www.mhc.tn.gov.in/judis S.A.No.1418 of 1997

R. HEMALATHA, J.,

trp

S.A.No. 1418 of 1997

07.06.2022

https://www.mhc.tn.gov.in/judis